2016 AIR CC 2847 (MNP) ::AIROnline 2016 SC 225 ::(2016) 165 AllIndCas 768 (MNP) ::(2016) 4 CivilCourtC 814 ::(2016) 6 Scale 190 ::2016 (12) SCC 475 ::2016 (3) Cur CC 1 ::2016 (2) Cur Leg R 186 ::2016 (2) Cur CC 248 ::(2016) 2 CurCC 248 ::(2016) 3 CurCC 1

Manipur High Court

Hon'ble Judge(s): Kh. Nobin Singh , J

(A) Civil Procedure Code (5 of 1908) O. 3, R. 4(2) — Application for deleting name of counsel — Client did not want to continue engagement of particular advocate — Advocate is obliged to return belief to his client — Such obligation is not only legal duty but moral imperative — Client had engaged another advocate through whom they moved application for deleting their names from array of parties in writ petition — Application allowed subject to payment of cost of Rs 1000/- to High Court Legal Services Committee AIR 2000 SC 2912, Relied on (Paras 6, 7)